BHARAT KANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Though this case is listed for consideration of the interlocutory application filed by the appellant for bail, but upon going through the record, we find that the entire appeal can be disposed of at this stage itself, which is being done accordingly.

(2.) Heard the learned counsel for the appellant and the learned counsel for the State.

(3.) The appellant is aggrieved by the Judgment of conviction dated 16.02013 and Order of sentence dated 19.02013, passed by the learned Additional Sessions Judge-I, Gumla, in S.T No. 289 of 2009, whereby the sole appellant, Bharat Kansari, has been found guilty and convicted for the offence under Section 304 Part-II of the Indian Penal Code, for causing the death of his own wife. Upon hearing on the point of sentence, the appellant has been sentenced to undergo R.I for ten years and fine of Rs. 2000/- for the said offence.